Gujarat High Court
Messrs Apar Industries Ltd. vs The Union Of India on 12 October, 2020
Author: Vikram Nath
Bench: Vikram Nath, J.B.Pardiwala
C/SCA/11754/2020 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 11754 of 2020
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MESSRS APAR INDUSTRIES LTD.
Versus
THE UNION OF INDIA
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Appearance:
AMAL PARESH DAVE(8961) for the Petitioner(s) No. 1,2
MR PARESH M DAVE(260) for the Petitioner(s) No. 1,2
MR DEVANG VYAS(2794) for the Respondent(s) No. 1
NOTICE NOT RECD BACK(3) for the Respondent(s) No. 2,3
NOTICE SERVED(4) for the Respondent(s) No. 4
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CORAM: HONOURABLE THE CHIEF JUSTICE MR. VIKRAM NATH
and
HONOURABLE MR. JUSTICE J.B.PARDIWALA
Date : 12/10/2020
ORAL ORDER
(PER : HONOURABLE THE CHIEF JUSTICE MR. VIKRAM NATH) On the request made on behalf of Mr. Devang Vyas, learned Additional Solicitor General of India, let this matter be listed on 28 th October 2020 to enable him to obtain complete instructions and file affidavit- in-reply, if so required. It is made clear that no further adjournment would be granted to the respondents on the said date.
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